- (i) Any person holding any Government land allotted by any authority of the Government prior to 26th April 1975 irrespective of the nature of the land shall while continuing to hold such land will enjoy such rights and liabilities as applicable in relation to such land and their heir also shall continue to enjoy such rights and liabilities in respect of such holdings;(ii)sub-section (1) shall have application only in respect of such land holding which were Government land at the time of allotment and obtained through allotment order of the Government;(iii)where a holder of such land has not obtained either registration or mutation or both of his land the same shall be affected within a period of 12 (twelve) months from the date of publication of this Act or within such further period as may be notified in this behalf on production of documents in proof of such holding.
